Madras High Court
M.J. Sundararaj vs Sholingur Municipality on 1 July, 2025
Author: M. Sundar
Bench: M. Sundar
W.P.No.24643 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.07.2025
CORAM:
THE HONOURABLE MR. JUSTICE M. SUNDAR
AND
THE HONOURABLE MR. JUSTICE HEMANT CHANDANGOUDAR
W.P.No.24643 of 2024 and W.M.P.Nos.26966 and 26967 of 2024
M.J. Sundararaj Petitioner
vs.
Sholingur Municipality
represented by its Commissioner
Office of Sholingur Municipality
Sholingur
Ranipet District Respondent
Writ Petition filed under Article 226 of the Constitution of India seeking
a writ of certiorarified mandamus calling for the records of the respondent
relating to their proceedings vide Na.Ka.No.2876/2024/F1 dated 12.08.2024
in rejecting the petitioner's representation dated 16.07.2024 and the
consequential notice dated 17.08.2024 vide Na.Ka.No.2876/2024/F1 dated
17.08.2024 issued under Section 128(1)(b) of the Tamil Nadu Urban Local
Bodies Act, 1998, calling upon the petitioner to remove the alleged
encroachment made in Door No.109/1, Annadhanan Chattiram Street,
Kondapalayam Village, Sholingur Town, Ranipet District 631 102 comprised
in S.No.645/2A(10) to an extent of 0.01.91 Hec. and quash the same and
consequently, forbearing the respondent from in any way interfering with the
petitioner's peaceful possession and occupation of the above said shop
premises, particularly by way of dispossession or cancellation of tax
assessment made in favour of the petitioner.
For petitioner Mr. D.S. Rajasekaran
For respondent Mr. K. Karthik Jagannath, Govt. Adv.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/07/2025 05:27:14 pm )
W.P.No.24643 of 2024
ORDER
(made by M. SUNDAR, J.) When the captioned main 'writ petition' [hereinafter 'WP' for the sake of brevity] was taken up for hearing, Mr. D.S. Rajasekaran, learned counsel on record for writ petitioner sought leave of this Court to withdraw the captioned main WP and captioned 'writ miscellaneous petitions' [hereinafter 'WMPs' for the sake of brevity] thereat. Learned counsel has also made an endorsement in this regard in the case bundle, a scanned reproduction of which is as follows:
2. Request acceded to.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/07/2025 05:27:14 pm ) W.P.No.24643 of 2024
3. In the light of the narrative thus far, captioned main WP and captioned WMPs thereat stand disposed of as withdrawn/closed. There shall be no order as to costs.
(M.S., J.) (H.C., J.)
01.07.2025
cad
Index : Yes/No
NC : Yes/No
To
The Commissioner
Sholingur Municipality
Office of Sholingur Municipality Sholingur Ranipet District https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/07/2025 05:27:14 pm ) W.P.No.24643 of 2024 M. SUNDAR, J.
and HEMANT CHANDANGOUDAR, J.
cad W.P.No.24643 of 2024 01.07.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/07/2025 05:27:14 pm )